Kala Singh vs State Of Punjab And Others
2023 Latest Caselaw 3723 P&H

                                                                                2023:PHHC:049011

                               In The High Court for the States of Punjab and Haryana
                                             At Chandigarh


                                                               CRWP-10354-2022 (O&M)
                                                               Date of Decision:- 11.04.2023


                 Kala Singh                                                      ... Petitioner

                                                      Versus


                 State of Punjab and others                                      ... Respondents


                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL


                 Present:-        Mr. L.S.Sekhon, Advocate, for the petitioner.

                                  Mr. Siddharth Attri, AAG, Punjab.

                                  *****

                 GURVINDER SINGH GILL, J. (Oral)

Today, at the very outset, learned counsel for the petitioner

submits that he may be permitted to withdraw the instant petition with

liberty to approach the authorities concerned afresh.

In view of the aforesaid request, the present petition is

dismissed as withdrawn with liberty aforesaid.

                 11.04.2023                                          (GURVINDER SINGH GILL)
                 mohan                                                       JUDGE


                                  Whether speaking /reasoned         Yes / No
                                  Whether Reportable                 Yes / No




MOHAN SINGH
2023.04.11 14:56
I attest to the accuracy and
authenticity of this
order/judgment